M THAVAMANI Vs. M RANI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 21.06.2004, passed in A.S.No.60 of 2003, on the file of the Principal District Court, Vellore reversing the judgment and decree dated 28.04.2003, passed in O.S. No.447/1995, on the file of the Principal District Munsif Court, Vellore.

(2.) The second appeal has been admitted on the following substantial question of law:

(3.) Considering the scope of controversy between the parties as regards the subject matter lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.